Section 30 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
30. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely : -(a)The institution of Fellowships, scholarships, exhibitions, medals and prizes ;(b)The designations and powers of the officers of the University ;(c)The constitution, powers, functions and duties of the authorities of the University ;(d)The admission of educational institutions as colleges and the withdrawal of privileges from colleges so admitted ;(e)The institution of colleges and hostels and their maintenance and management ;(f)The classification and recognition of teachers of the University ;(g)The constitution of pension, insurance or provident fund for the benefit of the officers, teachers and other servants of the University, and the teachers of the colleges ;(h)The maintenance of a register of registered graduates ;(i)The number, qualifications, grades, pay and conditions of service of teachers, officers and other servants of the University including the creation of new posts, after considering the recommendations of the Academic Council and the Syndicate, in the case of posts of teachers, and the recommendation of the Syndicate, in the case of posts of officers and other servants of the University ;(j)The maintenance of accounts of the income and expenditure of the University including the income and expenditure of colleges and the forms and registers in which such accounts shall be kept ;(k)The maintenance of a register of teachers ;(l)The conferment of honorary degrees ; and(m)All other matters which, by this Act, are to be or may be prescribed by the Statutes.
